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Union of India - Section

Section 11 in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016

11. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against the Central Government or Authority or any officer of the Central Government or any member, officer or other employee of the Authority for anything which is in good faith done or intended to be done under these rules.